NITIN S GALA HUF,MUMBAI vs. ITO 29 (2) 4, MUMBAI

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ITA 7713/MUM/2019Status: DisposedITAT Mumbai02 June 2021AY 2014-153 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee's declaration under the VSVS scheme was accepted and Form-5 was issued. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2014-15. The assessee later opted for the 'Vivad Se Vishwas Scheme, 2020'.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “SMC”, MUMBAI

Before: SHRI VIKAS AWASTHY

Hearing: 02/06/2021Pronounced: 02/06/2021

अपीलाथ) -ारा/ Appellant by : Sh. Nishit Ajmera *ितवाद, -ारा/Respondent by : Sh. Sanjay J. Sethi सुनवाई क. ितिथ/ Date of hearing : 02/06/2021 घोषणा क. ितिथ/ Date of pronouncement : 02/06/2021 आदेश/ ORDER PER VIKAS AWASTHY, J.M: This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals)-40, Mumbai [hereinafter referred to as ‘the CIT(A)’] dated 22/11/2019 for the assessment year 2014-15.

2.

A communication dated 29/05/2021 has been received from the Chartered Accountant of assessee stating that the assessee has opted for आअसं. 7713/मुं/2019 (िन.व.2014-15) (A.Y.2014-15)

‘Viwad Se Vishwas Scheme, 2020’( in short ‘VSVS’) and hence, want to withdraw the appeal.

3.

Shri Sanjay J. Sethi representing the Department stated that the Department has no objection if the assessee wants to withdraw appeal to avail the benefit of ‘VSVS’.

4.

A perusal of above communication shows that the assessee’s declaration under VSVS for the impugned assessment year has been accepted and the Designated Authority has issued Form-5. In view of above, the appeal by assessee is dismissed as withdrawn.

Order pronounced in the open court on Wednesday, the 2nd day of June, 2021. Sd/- (VIKAS AWASTHY) �याियक सद�य / JUDICIAL MEMBER मुंबई/Mumbai, 3दनांक/Dated: 02/06/2021 SK, PS *ितिल�प अ4े�षत *ितिल�प अ4े�षतCopy of the Order forwarded to : *ितिल�प अ4े�षत *ितिल�प अ4े�षत 1. अपीलाथ)/The Appellant , 2. *ितवाद,/ The Respondent. 3. आयकर आयु5(अ)/ The CIT(A)- 4. आयकर आयु5 CIT 5. �वभागीय *ितिनिध, आय.अपी.अिध., मुबंई/DR, ITAT, Mumbai 6. गाड9 फाइल/Guard file.

आअसं. 7713/मुं/2019 (िन.व.2014-15) (A.Y.2014-15)

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